SUDHIR TIWARI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE the issue involved in the present matter is squarely covered by the Division Bench judgment and this aspect of the matter has not been disputed by counsel for the State, therefore, with consent the writ petition is heard finally at this stage.

(2.) THE petitioner who is working as Inspector in the police department has challenged the charge -sheet dated 12.12.2013 issued by the Dy. Inspector General of Police for conducting the Departmental Enquiry.

(3.) THE Division Bench in the matter of Arun Prakash Yadav (supra) has held as under : -